HEERALAL SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.999/2023 dtd. 18/7/2023 registered at Police Station-Kolgawan, District-Satna (M.P.) for commission of offence punishable under Sec. 34(2) of M.P. Excise Act, 1915. Applicant is in detention since 18/7/2023.

(2.) As per the prosecution story, on 18/7/2023 on receiving an information from an informant, police of concerned police station seized 56.700 bulk liters illegal liquor from possession of the applicant. FIR was registered.

(3.) Learned counsel for the applicant submitted that applicant is in jail since 18/7/2023. He has not committed any crime and nothing has been seized from his possession. He is innocent. He has been falsely implicated. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant be released on bail pending the trial.